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[Cites 0, Cited by 0] [Section 305] [Entire Act]

State of Jharkhand - Subsection

Section 305(2) in Bihar Education Code, 1961

(2)All private candidates are required to pass the test examination held at a Government High/Higher Secondary School. A private candidate may only sit for the Secondary School Examination at the centre at which the regular candidates from the school at which he appears for the test examination are examined. The Headmaster/Principal must not send up any private candidate unless he is satisfied as to his identity. The teacher of the school at which private candidates appear at the test examination who identifies the regular candidates from that school mast also identify the private candidates at the Secondary School Examination. The Headmaster must also see that the admission card is issued only to the person who appeared at the test examination.(D.P. I.'s letter no. 4842, dated the 25th May 1934.)Note. - Private girl candidates should, as a rule, appear at the test examination, held in a Government High/Higher Secondary School for Girls but the Inspectress of Schools may permit such candidates to appear at the test examination from other non-Government High/Higher Secondary Schools approved for this purpose by the Director.(D. P. I.'s letter no. 15519, dated the 30th July 1954.)